M/S REGENCY GANGANI ENERGY PVT.LTD,PAONTA SAHIB vs. PR.CIT-1, CHANDIGARH

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ITA 17/CHANDI/2021Status: DisposedITAT Chandigarh22 April 2022AY 2016-173 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The revenue had no objection to the withdrawal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Pr.CIT for the assessment year 2016-17. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SMT. DIVA SINGH & SHRI VIKRAM SINGH YADAV

For Appellant: Shri Tej Mohan Singh, Advocate
Hearing: 19.04.2022Pronounced: 22.04.2022

ORDER आदेश आदेश आदेश PER DIVA SINGH The present appeal has been filed by the assessee wherein the correctness of the order dated 12.03.2021 of the Pr.CIT-I Chandigarh pertaining to 2016-17 assessment year is assailed on various grounds.

2.

However at the time of hearing the landed the ld. AR submitted that he has received instructions from the assessee to withdraw the appeal. Following application was filed before us in support of the prayer. For ready reference it is reproduced hereunder:

ITA-17/HD/2021 A.Y. 2016-17 Page 2 of 3

3.

The Ld. CIT Dr considering the same had no objection accepting the prayer of the assessee is dismissed as withdrawn.

4.

In the light of the submissions of the parties before the bench the appeal of the assessee is dismissed as withdrawn. Said order was pronounced in the “at the time of hearing itself. Said order was pronounced in the presence of the parties.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 22 n d April,2022.

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